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[Cites 0, Cited by 0] [Section 78(11)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(11)(vii) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(vii)As far as possible the time taken for passing an adoption order shall not exceed 3 months of the date of filing. The order shall also include provision for a periodic follow up report either by the Probation Officer/Case Worker or adoption agency to ensure the well beings of the child. The period of such follow up shall be not less than 3 years and such other period as the Juvenile Justice Board may direct. The follow up shall be made once in 6 months.